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About PRS
   
PRS Legislative Research is an independent research initiative that aims to strengthen the legislative debate by making it better informed, more transparent and participatory. PRS is the first initiative of its kind in India.

India is on the threshold of a major leap forward. At this juncture, it is critical to get a robust process of law making
into place – a process which not only deepens that quality of deliberation in Parliament, but also welcomes inputs from those outside government
   
What we do:
 
PRS produces easy to understand 4-6 pages long Legislative Briefs on a range of Bills. These Briefs are sent to all MPs in both houses of Parliament, about 1200 NGOs across the country, and the top 500 companies. We also email our Briefs to more than 600 people in the media.

The Post Session Summary is a synopsis of all the legislative business that has been transacted in a Parliament session.

The Pre-Session Alert is a summary of the legislative business that is likely to be transacted in the forthcoming session of Parliament.

One page Bill Summary is a unique offering from PRS. Often Bills introduced in Parliament are long and complex. PRS summarises the contents of the Bill into one page, so the busy user can get a quick snapshot of the main features of a Bill.

Feedback from stakeholders on Bills is critical. PRS will send your inputs and suggestions in Your Opinion Matters to the relevant government agencies.

PRS also takes up Commissioned Research projects on issues pertaining to legislation and Parliament.
 
How we engage:
PRS seeks to build strong professional relationships with political parties and Members of Parliament across party lines. PRS is also making significant efforts to reach out to the citizen sector, the corporate sector and the Press.

Several MPs and other stakeholders have written back complimenting PRS for the initiative. However, this is just a beginning. Greater involvement from a cross section of society will be necessary before we can see tangible changes in the way laws are made in India.

PRS reaches out to a wide range of experts and stakeholders depending on the Bill being analysed. The work of PRS is collaborative and seeks to complement existing expertise in government, research institutions, business and citizen sector.
The institutional anchor:
PRS is incubated by the Centre for Policy Research, New Delhi, which is an autonomous institution set up in 1973 with the objective of studying major policy issues before the nation and suggesting alternative policy options.